MANOJ MISRA, J. - (1.) Heard learned counsel for the petitioners and Sri S.U. Khan for the respondent no. 2.
(2.) This is a tenant's petition challenging the orders dated 10.2.2015 and 14.4.2017 passed by the Prescribed Authority/ Judge Small Cause, Saharanpur in P.A. Case No. 2 of 2013 and Additional District Judge, Court No. 8, Saharanpur in Rent Control Appeal No. 9 of 2015 respectively.
(3.) The release application was filed by setting up need for additional accommodation for the family of the landlord comprising his wife; four sons out of which two were married with children; and two daughters. It was stated that the landlord had a parental House No. 6/466 in which the portion in their possession was insufficient as a result the landlord and his family members had to use Verandah as place of residence and therefore they had a bona fide and pressing need for the accommodation in dispute. The Prescribed Authority found the need to be bona fide and pressing and upon comparison of hardships, found it appropriate to release the accommodation in dispute in favour of the landlord.;